MEGHMANI ORGANOCHEM LIMITD Vs. UNION OF INDIA

JUDGEMENT

(1.) By way of this petition under Articles 226 and 227 of the Constitution of India, the petitioner has approached this Court for the following prayers:

(2.) The brief facts of the case can be stated as under:

(3.) Being aggrieved and dissatisfied with the aforesaid, the petitioner has approached this Court by way of this petition with the aforesaid prayers.